HARSHWARDHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) . Admit.

(2.) Present appeal has been filed under Section 14-A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as the 'Atrocities Act') read with Section 438 of the Code of Criminal Procedure to challenge the order of rejection of Bail Application No.425 of 2020 by learned Special Judge, under SC and ST Act , Aurangabad on 09-03-2020. The appellant is apprehending his arrest in Crime No.62 of 2020 dated 01-03-2020 registered with Kranti Chowk Police Station, Aurangabad for the offences punishable under Sections 504 , 506 read with Section 34 of Indian Penal Code and under Sections 3(1)(y), 3(1)(s) of the Atrocities Act.

(3.) Heard learned Advocate Mr. A. K. Bhosale for the appellant, learned Public Prosecutor Mr. D. R. Kale for respondent No.1-State and learned Advocate Mr. A. L. Kanade for respondent No.2-original informant.